G.GEORGE Vs. POOYAPPALLY GRAMA PANCHAYATH

JUDGEMENT

(1.) The captioned writ appeal is preferred by the writ petitioner in W.P.(C) No. 1481 of 2019 challenging the judgment of the learned single Judge dated 05.10.2020, whereby the learned single Judge disposed of the writ petition directing the Secretary of the Pooyappally Grama Panchayat, the respondent herein, to take a decision in the application submitted by the appellants for regularisation after notice to the appellants and the owners of the land, including one Mr. M. Alexander within a period of two months and in that process the Panchayat was directed to verify in regard to the status of the civil suit pending by and between the parties and also the orders passed therein. It is, thus, challenging the legality and correctness of the said judgment, the appeal is preferred.

(2.) Brief material facts for the disposal of the writ appeal are as follows:

(3.) The case projected by the appellant was that as evident from Ext. P11, the Government has supplied all necessary requirements essential for starting hi-tech classrooms and teaching materials. Therefore, as the Panchayat is not issuing building number and occupancy certificate, irreparable injury and loss was caused to the school. It is also submitted that, thus the development of the school and the future of the students are also seriously affected by the arbitrary conduct of the Panchayat and therefore, they sought for issuance of a writ of mandamus or any other appropriate writ, order or direction directing the Grama Panchayat to issue a building number to the newly constructed building for the St. Thomas High School, Punnakode and also the occupancy certificate immediately.